GOVERNMENT OF TAMIL NADU Vs. G. SELVARAJ

JUDGEMENT

(1.) The State filed this Miscellaneous Petition seeking to condone the delay of 178 days in filing the Writ Appeal SR No.80719 of 2014, in which, the order dated 19.02.2014 passed in W.P.No.4493 of 2014 by the writ Court is questioned.

(2.) The learned counsel for the respondent submitted that the learned Single Judge, in the impugned order dated 19.02.2014, directed the appellants herein/respondents in the writ petition to count 50% of the service rendered by the petitioner from the date of his initial appointment till the regularisation along with regular service for the purpose of pension and pass appropriate order and the similar orders passed by this Court have been complied with by the Government and the Government issued order in G.O.Ms.No.194, School Education (VII-1) Department, dated 12.09.2018. Thus, he prayed for dismissal of this appeal.

(3.) The learned State Government Counsel accepts the said position.